Rohit Singh Son Of Shri Hari Singh vs The State Of Rajasthan
2022 Latest Caselaw 4620 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Habeas Corpus Petition No. 210/2022

                                   Rohit Singh Son Of Shri Hari Singh
                                                                                                       ----Petitioner
                                                                        Versus
                                   The State Of Rajasthan and Ors.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Ambrish Vashishtha For Respondent(s) : Mr. N.S. Gurjar, AGA

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

07/07/2022

1. Issue notice to the respondents.

2. Learned Assistant Government Advocate accepts notice on

behalf of the Respondents No.1 to 6.

3. Office is directed to issue notice to the remaining private

Respondents No.7 & 8.

4. Counsel for the petitioner is directed to supply copy of the

present petition in the Office of learned Assistant Government

Advocate.

5. List this matter on 18.07.2022.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /41

Powered by TCPDF (www.tcpdf.org)